Section 15(1)(b) in The Inland Waterways of India Recruitment, Seniority and Promotion Regulations, 1992

[Cites 0, Cited by 0] [Section 15(1)] [Section 15] [Entire Act]

Union of India - Subsection

Section 15(1)(b) in The Inland Waterways of India Recruitment, Seniority and Promotion Regulations, 1992

(b)If on the receipt of any information relating his nationality, age, health, education and other qualifications or antecedents, the appointing authority is satisfied that he is in-eligible or otherwise un-for being continued in service.

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Union of India - Subsection

Section 15(1)(b) in The Inland Waterways of India Recruitment, Seniority and Promotion Regulations, 1992